Section 26(3) in The Maharashtra Prevention Of Begging Act, 1959
(3)The provisions of section 31 of the Indian Lunacy Act, 1912, or subject to the provisions of sub-section (2) of section 14 of the Lepers Act, 1898, shall apply to every beggar confined in a mental hospital or leper asylum under sub-section (1) after the expiration of the period for which he was ordered to be detained; and the time during which a beggar is confined in a mental hospital or leper asylum under that sub-section shall be reckoned as part of the period for which he may have been ordered by the Court to be detained:Provided that where the removal of a beggar due to unsoundness of mind, or leprosy is immediately necessary, it shall be open to the authorities of the Institution in which the beggar is detained to apply to a Court having jurisdiction under the Indian Lunacy Act, 1912, or the Lepers Act, 1898, as the case may be, for an immediate order of commital to a mental hospital or a leper asylum until such time as the orders of the State Government can be obtained in the matter.
